Section 3 in Madhya Pradesh Road Safety Fund Rules, 2017
3. Definitions.
- In these rules, unless the context otherwise requires:-(1)"Fund" means Madhya Pradesh Road Safety Fund.(2)"Act" means Motor Vehicle Act, 1988.(3)"Year" means the Financial Year.(4)"Fund Controller" means Secretary to Government of Madhya Pradesh, Home Department.(5)"Madhya Pradesh Road Safety Executive Committee" means the committee constituted by Government of Madhya Pradesh for Road Safety in Madhya Pradesh.(6)"Road Way" means the Roads within the territory of Madhya Pradesh, which are used for purpose of transportation.(7)"Safety" means Preventive Measures taken for safe road transport.(8)"Transport Engineering" means use of modern resources and latest technology for transportation.(9)"Transport Education" means appropriate knowledge of rules related to transportation.(10)"Transport Enforcement" means measures taken to ensure smooth transport operations.(11)"Emergency Care" means care taken during emergency situations created during Road Transportation which includes medical and other care.
